Section 20 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
20. [ Confirmation of the scheme. [This section was substituted for the original by Bombay 33 of 1959, Section 2.]
(1)If within thirty days of its publication, no objections are received to the draft scheme published under the sub-section (1) or as the case may be, the amended draft scheme published under sub-section (2), of Section 19, the Settlement Commissioner shall confirm the scheme.(2)If any objections are received to such draft scheme or amended draft scheme, and(a)the Settlement Commissioner after considering the objections approves the draft scheme or the amended scheme, he shall submit the draft scheme, or as the case may be, the amended scheme to the State Government together with the objections received thereto, or(b)the Settlement Commissioner, after considering the objections, further amends the scheme, the Settlement Commissioner shall publish the further amended scheme in the prescribed manner.(3)If within fifteen days of the publication of a further amended scheme under Clause (b) of sub-section 2).-(a)no objections are received thereto, the Settlement Commissioner shall confirm the scheme, and(b)if any objections arc received, then the Settlement Commissioner shall submit such further amended scheme to the State Government together with the objections received thereto.(4)Upon submission of a scheme under Clause (a) of sub-section (2) of Clause (b) of sub-section (3), the State Government may, after taking into consideration the objections either confirm the scheme, with or without amendments or may refuse to confirm it].
